Tarun Yadav vs B.S.E.S. Rajdhani Power Ltd.
2010 Latest Caselaw 1534 Del

01
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 7053/2008

      TARUN YADAV                    ..... Petitioner
                             Through        Ms. Praveena Gautam, Adv.

                    versus

      B.S.E.S.RAJDHANI POWER LTD.    .... Respondent
                         Through   Mr. Vikram Nandrajog, Adv.
      CORAM:
      HON'BLE MR. JUSTICE SANJIV KHANNA

             ORDER

% 18.03.2010

1. The petitioner has made the following prayers:-

"(i) Issue a Writ of Mandamus and or any other Direction, directing the respondent replace the burnt electricity meter of the Petitioner against the electricity connection K.No.2640)B05 0016 installed at WZ-213, Near Shiv Mandir, Madipur, Punjabi Bagh, New Delhi.

(ii) Issue a Writ of Mandamus and or any other Direction as this Hon'ble Court may deem fit, directing the Respondent to transfer the electricity connection in the name of the Petitioner at the premises bearing no.WZ-213, Near Shiv Mandir, Madipur, Punjabi Bagh, New Delhi."

2. The first prayer is rendered infructuous as a new electricity meter has

already been installed under the relevant regulations.

3. Counsel for the petitioner states that in view of the decision of Delhi High

Court in the case of Madhu Garg Vs. NDPL 129 (2006) DLT 213 and as

proceedings before the Special Court are pending against the tenant, presently

WPC No.7053/2008 Page 1 she is not pressing the second prayer. She seeks leave to withdraw the second

prayer with liberty to approach the respondent, discom or this Court if required

and necessary under changed circumstances.

The writ petition is accordingly disposed of.

SANJIV KHANNA, J.

      MARCH 18, 2010
      NA




WPC No.7053/2008                                                          Page 2